Manipur High Court
Houlim Sokhopao Mate @ Benjamin vs Lorho S. Pfoze & 6 Others on 26 May, 2022
Author: Mv Muralidaran
Bench: Mv Muralidaran
KABOR Digitally
signed by
AMBA KABORAMB
AM LARSON
M Date:
LARSO 2022.05.27 Item - 23
12:05:40
N +05'30'
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
El. Petn. No.1 of 2019
Houlim Sokhopao Mate @ Benjamin
.... Petitioner/s
- Versus -
Lorho S. Pfoze & 6 Others
.... Respondent/s
BEFORE HON'BLE MR. JUSTICE MV MURALIDARAN 26.05.2022 Heard Mr. Ajoy Pebam, learned counsel for the petitioner and Mr. HS Paonam, learned senior counsel for the Respondent No.1. [2] Pursuant to the order passed by this Court dated 17.05.2022, the Official witness by namely, Smt. H. Rosita Devi, the Returning Officer, 2-Outer Manipur (ST) Parliamentary Constituency of the 17th Lok Sabha Election, 2019 was examined and cross-examined by both the counsels and the Ld. Advocate Commissioner has reported this Court today. [3] When the matter is taken up today, Mr. HS Paonam, learned senior counsel for the petitioner represented that on the side of the petitioner, the witnesses were already completed and on the side of the Respondents was also now already completed and no furthermore witnesses and evidence may be closed. Mr. Ajoy Pebam, learned counsel for the petitioner also agreed. [4] Therefore, both the counsels represented that they want to go through the evidences of the witnesses and seek time to argue the case and appropriate permission may be granted. They further represented that sufficient time may be granted for arguments. [5] Therefore, post this matter on 07.06.2022 for argument by the learned counsel for the petitioner and after the argument of the learned counsel for the petitioner, later on, Mr. HS Paonam, learned senior counsel for the Respondents is permitted to argue the case on 15.06.2022. [5] Both the counsels are permitted to inspect the Court papers in the presence of the Registrar (Judicial) of this Court. [6] Registrar (Judicial) is directed to permit both the counsels to inspect the documents.
[7] Post the matter on 07.06.2022 for the argument of the learned counsel for the petitioner.
JUDGE
- Larson